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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(c) in Tamil Nadu Money-Lenders Rules, 1959

(c)The fee and the postal charges, if any, shall, on demand by the moneylender, be payable in advance or shall be recoverable by the moneylender as if it were included in the loan, but no interest shall be charged on such fee or charges.